NAVNEET KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 158/2019, dtd. 27/3/2019, registered at P.S Nangloi, Delhi under Ss. 406/420/464/467/468/471/120B/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) The factual matrix giving rise to the instant case is that the complainant/respondent no.2 was induced by the accused persons, directors and associates of M/s Next Style Corporation Pvt. Ltd., to invest Rs.52,00,000.00 in their solar project on the false assurance of high returns. The accused executed an MOU and showed forged project documents and fabricated bank statements to the complainant and issued post-dated cheques which were dishonoured due to signature mismatch. It was later discovered that the project was non-existent, the documents were forged, and the invested money was siphoned off to various beneficiaries in criminal conspiracy. FIR No. 158/2019 under Sec. 406/420/464/467/468/471/120B/34 IPC was registered at the instance of respondent No.2. Subsequently Chargesheet was filed.

(3.) It has been submitted that parties have now amicably resolved their disputes and the terms of settlement were written in the form of Memorandum of Understanding dtd. 18/12/2025. It is submitted that the petitioners has paid the entire settlement amount of Rs.6,00,000.00(Rs.Six Lacs Only) to respondent No.2 as per the terms of the settlement. Copy of the Settlement Agreement dtd. 18/12/2025 has been annexed along with the digital record.